N. JHANSI Vs. K. DAMAYANTHI

JUDGEMENT

(1.) In W.P.No.26285/2010 the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh passed the following order dtd. 3/10/2018:

(2.) The 1st respondent filed counter contending that 1st petitioner and ten others were working as unaided Lecturers in the 3rd respondent college. Subsequent to the order dtd. 3/10/2018 in W.P.No.26285/2010, as per the factual reports furnished by the Special Commissioner of Collegiate Education, Andhra Pradesh, Vijayawada, the matter was re-examined keeping in view the order dated

(3.) The 2nd respondent filed counter opposing the Contempt Case as follows: